Raviraj S/O Basavaraj ... vs Smt. Kavita @ Ratnavva W/O ...
2022 Latest Caselaw 12642 Kant

                            1




             IN THE HIGH COURT OF KARNATAKA
                     DHARWAD BENCH

         DATED THIS THE 28TH DAY OF OCTOBER, 2022

                         BEFORE

          THE HON'BLE MS. JUSTICE JYOTI MULIMANI

     REGULAR SECOND APPEAL NO.100461 OF 2018 (DEC)

BETWEEN:

RAVIRAJ
S/O BASAVARAJ BHOOTHANNAVAR
AGE: 37 YEARS, OCC: AGRICULTURE,
R/O: TALAVAR ONI, NEAR BASTI KIRANI STORE,
AT GUDAGERI, TQ: KUNDGOL,
DIST: DHARWAD-581113.
                                             ...APPELLANT
(BY SRI. GANAPATI M. BHAT, ADVOCATE (ABSENT) )

AND:

1.     SMT. KAVITA @ RATNAVVA
       W/O PAMPANAGOUDA
       KOREHOLEPPANAVAR @ BYADAGI
       AGE:48 YEARS, OCC:HOUSEHOLD WORK,
       R/O:TALAVAR ONI,
       NEAR BASTI KIRANI STORE,
       AT:GUDAGERI, TQ:KUNDGOL,
       DIST:DHARWAD-581113.

2.     AKSATRA D/O PAMPANAGOUDA
       KAREHOLEPPANAVAR @ BYADAGI
       AGE:26 YEARS, OCC:STUDENT,
       R/O:TALAVAR ONI,
       NEAR BASTI KIRANI STORE,
       AT:GUDAGERI, TQ:KUNDGOL,
       DIST:DHARWAD-581113.

3.     MAHESH S/O PAMPANAGOUDA
       KAREHOLEPPANAVAR @ BYADAGI,
                            2




     AGE:25 YEARS, OCC:STUDENT,
     R/O:TALAVAR ONI,
     NEAR BASTI KIRANI STORE,
     AT:GUDAGERI, TQ:KUNDGOL,
     DIST:DHARWAD 581113.

4.   SHIVANGOUDA S/O PAMPANAGOUDA
     KAREHOLEPPANAVAR @ BYADAGI,
     AGE:26 YEARS, OCC:STUDENT,
     R/O:TALAVAR ONI,
     NEAR BASTI KIRANI STORE,
     AT:GUDAGERI, TQ:KUNDGOL,
     DIST:DHARWAD 581113.

5.   ISHWARGOUDA S/O HANAMANTGOUDA
     KAREHOLEPPANAVAR @ BYADAGI
     AGE:56 YEARS, OCC:AGRICULTURE,
     R/O:TALAVAR ONI,
     NEAR BASTI KIRANI STORE,
     AT:GUDAGERI, TQ:KUNDGOL,
     DIST:DHARWAD-581113.

6.   FAKKIRGOUDA
     S/O HANAMANTHAGOUDA
     KAREHOLEPPANAVAR @ BYADAGI
     AGE:54 YEARS, OCC:AGRICULTURE,
     R/O:TALAVAR ONI, NEAR BASTI KIRANI STORE,
     AT:GUDAGERI, TQ:KUNDGOL,
     DIST:DHARWAD-581113.
                                         ... RESPONDENTS


      THIS REGULAR SECOND APPEAL IS FILED UNDER SECTION
100 OF THE CIVIL PROCEDURE CODE, 1908, PRAYING TO SET
ASIDE THE JUDGMENT AND DECREE DATED 27.03.2018, PASSED
BY THE COURT OF SENIOR CIVIL JUDGE AND JMFC, AT
KUNDGOL, IN R.A.NO.03/2017, WHICH CONFIRMING THE
JUDGMENT AND DECREE DATED 02.03.2017, PASSED BY THE
COURT OF CIVIL JUDGE AND JMFC, AT KUNDGOL, IN
O.S.NO.38/2012 AND DECREE THE SUIT O.S.NO.38/2012 FILED
BY THE APPELLANT HEREIN ON THE FILE OF CIVIL JUDGE AND
J.M.F.C. AT KUNDGOL, ETC.,.
                                  3




     THIS APPEAL COMING ON FOR ORDERS THIS DAY, THE
COURT PASSED THE FOLLOWING:


                           ORDER

Though the matter is called twice, there is no

representation on behalf of the appellant.

The appeal is filed in the year 2018. The appeal is

listed for orders regarding non compliance of office

objections for fourth time. As already noted above, the

matter is called twice, there is no representation on

behalf of the appellant. The appeal is dismissed for non

prosecution and also for non compliance of office

objections.

Sd/-

JUDGE

MRK